Gujarat High Court
Manubhai Hargovinddas Patel vs Union Of India & on 3 August, 2017
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/14343/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14343 of 2017
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MANUBHAI HARGOVINDDAS PATEL....Petitioner(s)
Versus
UNION OF INDIA & 1....Respondent(s)
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Appearance:
MR HR PRAJAPATI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 03/08/2017
ORAL ORDER
Heard learned advocate Shri H R Prajapati for the petitioner.
Learned advocate Shri Prajapati has stated that the issue involved in the present petition is identical with the group of matters being Special Civil Application No.7986 of 2017 and allied group of matters and has referred to the order of the coordinate Bench (Coram: R. M. Chhaya,J) dated 24.04.2017. He has also stated that this group of matters is kept on 01.09.2017 and therefore, this matter may also be kept together with the group of matters.
However, during the course of hearing learned advocate has stated that the interim-relief is granted qua the petitioner. On the other hand, the issue is with regard to the policy.
Hence, Notice to the respondents returnable on 10.08.2017. Direct service qua the respondent No.2 is permitted.
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